Section 7 in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009
7. Preliminary scrutiny of application.
(1)On receipt of an application sub-section (1) of section 5 the Tribunal shall satisfy itself that -(a)the application is complete; and(b)the opposite party has prima facie, an obligation to maintain the applicant in terms of section 4.(2)In case where the Tribunal finds any lacunae in the application its may direct the applicant to rectify such lacunae within a reasonable time limit.
